Hemapriya vs Venkatesan
2024 Latest Caselaw 21357 Mad

Madras High Court

Hemapriya vs Venkatesan on 8 November, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                                C.M.A.No.1868 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 08.11.2024

                                                         CORAM

                                  THE HONOURABLE MRS. JUSTICE J.NISHA BANU
                                                  AND
                                  THE HONOURABLE MRS. JUSTICE R.SAKTHIVEL

                                                   C.M.A.No.1868 of 2020


                     Hemapriya                                             ..Appellant

                                                         Vs.

                     Venkatesan                                            ..Respondent



                     Prayer: Civil Miscellaneous Appeal filed under Section 19 of Family
                     Courts Act against the judgment and decree dated 04.05.2020 passed in
                     FCOP.No.160 of 2018 on the file of the District Judge, Family Court,
                     Namakkal (H.M.O.P.NO.32/2017, Sub Court Namakkal).



                                  For Appellant    : Mr.P.T.Rakesh

                                  For Respondent   : Mr.N.Umapathi




https://www.mhc.tn.gov.in/judis
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                                                                                C.M.A.No.1868 of 2020

                                                                            J. NISHA BANU, J.
                                                                                         and
                                                                              R.SAKTHIVEL,J.

                                                                                                sk

                                                      JUDGMENT

(The order of the Court was made by Mrs.J.Nisha Banu,J.)

Learned counsel appearing for the appellant seeks permission of

this Court to withdraw this Civil Miscellaneous Appeal. He has also

made an endorsement to that effect in the case bundle.

2. In view of the above submission and endorsement made by the

learned counsel for the appellant, this Civil Miscellaneous Appeal is

dismissed as withdrawn. No costs.

                                                                     (J.N.B,J.)    (R.S.V., J.)
                     Index             : Yes / No                          08.11.2024
                     Internet          : Yes
                     sk

                     To

The District Judge, Family Court, Namakkal

https://www.mhc.tn.gov.in/judis